Section 6(1) in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
(1)Every victim of atrocity, his/her dependent and witnesses shall be paid to and fro rail fare by second class in Express/Mail/Passenger Train or ordinary bus fare from his/her place of residence or place of stay to the place of investigation or hearing or trial of an offence under the Act.
